Supreme Court - Daily Orders
The State Of Jharkhand vs Jawahar Yadav on 22 February, 2019
Bench: Chief Justice, Sanjiv Khanna
ITEM NO.38 COURT NO.1 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 1706/2019
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 22-10-2018
IN WPCRL NO. 312/2016 PASSED BY THE HIGH COURT OF JHARKHAND AT
RANCHI)
THE STATE OF JHARKHAND & ORS. PETITIONER(S)
VERSUS
JAWAHAR YADAV & ORS. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.29852/2019-EXEMPTION FROM FILING
O.T. AND IA NO.29855/2019-PERMISSION TO FILE SYNOPSIS AND LIST OF
DATES AND IA NO.29858/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 22-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. Tapesh Kumar Singh, AOR
Mr. Aditya Pratap Singh, Adv.
For Respondent(s) Ms. Anjana Prakash, Sr. Adv.
Mrs. Jaya Rukhaiyar, Adv.
Mr. Anuj Prakash, Adv.
Mr. Anwesh Madhukar, Adv.
Mr. Akash Rukhaiyar, Adv.
Mr. Braj Kishore Mishra, AOR
Ms. Aparna Jha, Adv.
Mr. Abhishek Yadav, Adv.
Ms. Kriti S., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
We are not inclined to entertain the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
As a sequel to the above, all pending applications Signature Not Verified shall stand disposed of.
Digitally signed by VINOD LAKHINA Date: 2019.02.22 16:56:35 IST Reason: [VINOD LAKHINA] [ANAND PRAKASH] AR-cum-PS BRANCH OFFICER